GHARSHALA SANSTHA Vs. JAYSHRIBEN GHANSHYAMLAL BHATT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. Y.N. Ravani for the petitioners and learned Senior Advocate Mr. Shalin Mehta assisted by learned advocate Ms. Vidhi Bhatt, learned advocate Mr. Deepak Khanchandani, learned advocate Mr. Mahendra U.Vora, learned advocate Mr.D.P. Kinariwala assisted by learned advocate Mr. Joy Matthew, learned advocate Mr. Maulik Nanavati for learned advocate Mr. Vishal S. Awtani for the respective private respondents and learned Assistant Government Pleaders Mr. Dhawan Jayswal, Mr. Jayneel Parikh and Mr. Kurven Desai for the respondent-State.

(2.) Rule. Learned advocate Ms. Vidhi Bhatt, learned advocate Mr. Deepak Khanchandani, learned advocate Mr. Joy Matthew, learned advocate Mr. Vishal S. Awtani, learned advocate Mr. Mahendra U.Vora and learned Assistant Government Pleaders Mr. Dhawan Jayswal, Mr. Jayneel Parikh and Mr. Kurven Desai waives service of notice of rule on behalf of the respective respondents.

(3.) In this group of petitions, the petitioner has challenged the common order dtd. 17/3/2017 passed by the Gujarat Educational Institutions Services Tribunal (For short "the Tribunal") in Execution Application No. 383 of 2014 and allied Applications.